HARI OM GUPTA Vs. STATE

JUDGEMENT

(1.) Present petition under Sec. 482 Crimial P.C. has been preferred by the petitioners for quashing of FIR No. 381/2004 under Sections 498-A/406/34 Penal Code registered at Police Station Ambedkar Nagar. It is stated that the matter has been settled with the complainant/victim amicably before Delhi High Court Mediation and Conciliation Centre.

(2.) Respondent No.2-complainant is present before the Court along with her counsel. The Investigating Officer present in the court has identified her. I have enquired from the complainant whether the matter has been settled with the petitioners amicably without fear and pressure. She has informed that the matter has been settled without any fear or pressure and she has no objection to the quashing of the FIR. It is informed that pursuant to the settlement demand draft bearing No.228018 dated 001.2017 for the sum of Rs. 2,00,000.00 drawn on Punjab National Bank has been handed over to the complainant today in the court. Divorce by mutual consent has been granted.

(3.) The petition is supported by the affidavits of the parties. Settlement Agreement dated 07.04.2016 signed by the parties before Delhi High Court Mediation and Conciliation Centre is on record.